Samsung India Electronics Pvt. Ltd. v. State of Himachal Pradesh & Ors.

102 VST 78High Court2017#21858 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2017 to 2017.

Judgments citing Samsung India Electronics Pvt. Ltd. v. State of Himachal Pradesh & Ors.

The Principal Commissioner of Income Tax-1 vs. M/s Devi Sea Foods Ltd

ITTA/521/2017HC Telangana11 Sept 2017

…date the judgement is pronounced. Learned Single Judge in taking that (12 of 29) [SAW-491/2017] view mainly relied on the judgement of Himachal Pradesh High Court in Samsung India Electronics Pvt. Ltd. vs. State of Himachal Pradesh & Ors.-(2017) 102 VST 78 (HP), in which case also the re- assessment orders passed on the basis of judgement of the Supreme Court in Nokia India Pvt. Ltd., supra was directly challenged before the High Court in writ petitions, which were dismissed as not maintainable on the ground of availability of alternate remedy. We have heard Shri K.K. Sha…

The Pr. Commissioner of Income -Tax-6 vs. M/s. B.Surendra Chowdary

ITTA/519/2017HC Telangana21 Aug 2017

…date the judgement is pronounced. Learned Single Judge in taking that (12 of 29) [SAW-491/2017] view mainly relied on the judgement of Himachal Pradesh High Court in Samsung India Electronics Pvt. Ltd. vs. State of Himachal Pradesh & Ors.-(2017) 102 VST 78 (HP), in which case also the re- assessment orders passed on the basis of judgement of the Supreme Court in Nokia India Pvt. Ltd., supra was directly challenged before the High Court in writ petitions, which were dismissed as not maintainable on the ground of availability of alternate remedy. We have heard Shri K.K. Sha…

The Commissioner of Income Tax (Central) vs. K.V.Ram Kumar

ITTA/494/2017HC Telangana03 Aug 2017

…date the judgement is pronounced. Learned Single Judge in taking that (12 of 29) [SAW-491/2017] view mainly relied on the judgement of Himachal Pradesh High Court in Samsung India Electronics Pvt. Ltd. vs. State of Himachal Pradesh & Ors.-(2017) 102 VST 78 (HP), in which case also the re- assessment orders passed on the basis of judgement of the Supreme Court in Nokia India Pvt. Ltd., supra was directly challenged before the High Court in writ petitions, which were dismissed as not maintainable on the ground of availability of alternate remedy. We have heard Shri K.K. Sha…

Samsung India Electronics Pvt. Ltd. v. State of Himachal Pradesh & Ors. (102 VST 78) — Cited in 3 Judgments | BharatTax